JAYABEN @ JAGRUTIBEN NANAKRAM KUNDANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application under section 482 of the Criminal Procedure Code, 1973 seeking quashment of the First Information Report being C.R.No.I-87 of 2017 registered with Talala police station, District: Gir-Somnath for the offence under sections 498A, 306 and 114 of the Indian Penal Code.

(2.) The applicant is arraigned as an accused No.2 in the First Information Report filed by Manojbhai alias Manubhai Chelaram Jumani, who is father of the deceased girl, who allegedly committed suicide within two years of her marriage with accused No.1. Accused No.2 the present applicant and accused no. No.3 in the First Information Report respectively mother-in-law and brother-in-law.

(3.) It is the case of the prosecution that on 26.10.2017 a person called Sonu had woken the complainant and his family and asked them to immediately go to Talala. On there way, the complainant had attempted to contact accused No.1 whose phone was switched off. When they reached the residence of the applicant, only the applicant was present.